Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Andhra Pradesh - Subsection Section 22(6) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971 (6)Stocks pertaining to wholesale, retail manufactory licences shall be kept separately and accounted for accordingly.
